REGENT COMPUTRONICS PVT. LTD.

ATUL GUPTA Appellant

V/S

HARYANA URBAN DEVELOPMENT AUTHORITY AND ORS Respondents

Referred Judgements :-

SURINDRA MOHAN AND LEENA KALRA V. CHIEF ADMINISTRATOR,HUDA & ORS. [REFERRED]
SURINDER MOHAN V. MUNICIPAL CORPORATION & ANR. [REFERRED]
ABDUR RAHMAN VS. ATHIFA BEGUM [REFERRED]
UNION OF INDIA VS. CARPENTER WORKERS UNION [REFERRED]
PARMINDER KAUR VS. STATE OF U P [REFERRED]
SECRETARY DEPARTMENT OF HORTICULTURE VS. RAGHU RAJ [REFERRED]
STATE BANK OF INDIA VS. B S AGRICULTURAL INDUSTRIES [REFERRED]
V N SHRIKHANDE VS. ANITA SENA FERNANDES [REFERRED]
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT AND INVESTMENT CORPORATION LTD VS. DIKSHA ENTERPRISES [REFERRED]

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Challenge in this revision petition is to the order dated 31st of May, 2011 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (State Commission for short) passed in First Appeal No. 317 of 2005. Vide the said order, the State Commission has set aside the order dated 11th of January, 2005 passed by the District Consumer Disputes Redressal Forum, Faridabad (District Forum for short), resulting in the dismissal of the complaint of the petitioner.

(3.) Facts leading to the order passed by the State Commission are as under:-

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ATUL GUPTA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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